STATE OF UTTARAKHAND Vs. VIKAS SNEHI

JUDGEMENT

(1.) The application, seeking condonation of delay, is not opposed by Sri S.K. Posti, learned Senior Counsel appearing on behalf of the respondents, and is, therefore, ordered. The delay stands condoned.

(2.) This appeal is preferred against the order passed by the learned Single Judge in Writ Petition (S/S) No. 62 of 2018 dated 22.07.2019.

(3.) The respondents herein invoked the jurisdiction of this Court seeking a writ of certiorari to quash the order dated 29.08.2017; and for a writ of mandamus directing respondents 2 and 3 therein to regularize their service in the post of Caretaker in which they were working for more than 10 years, and which was a sanctioned and a vacant post.